Supreme Court - Daily Orders
Lt. Governor Of Delhi vs Gobind Ram Arora on 17 March, 2023
Bench: M.R. Shah, C.T. Ravikumar
ITEM NO.15 COURT NO.4 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 4265/2023
(Arising out of impugned final judgment and order dated 25-05-2015
in WPC No. 1057/2015 passed by the High Court Of Delhi At New
Delhi)
LT. GOVERNOR OF DELHI Petitioner(s)
VERSUS
GOBIND RAM ARORA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.45992/2023-CONDONATION OF DELAY
IN FILING and IA No.45993/2023-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT )
Date : 17-03-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MR. JUSTICE C.T. RAVIKUMAR
For Petitioner(s) Mr. Chandra Prakash, AOR
Mr. Cp Rajwar, Adv.
Mr. Vivek Singh, Adv., Adv.
Ms. Somi Sharma, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
It is the case on behalf of the petitioner that the original writ petitioner before the High Court was the subsequent purchaser. It is submitted that, despite the fact that the same was pointed out by way of counter before the High Court, the same has not been considered and/or appreciated by the High Court.
Issue notice on the application for condonation of delay as well as on the Special Leave Petition, returnable on 24.04.2023. Signature Not Verified
Dasti, in addition, is permitted.
Digitally signed by RNatarajan Date: 2023.03.21 16:55:52 IST Reason: Respondents be served within a period of 10 days from today.
(R. NATARAJAN) (NISHA TRIPATHI)
ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR